Section 34 in Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Rules, 1965
34. Investing in securities money due to a person under disability.
- In cases where the Tribunal does not order the payment of compensation or any other money to any person on behalf of another under disability or to a guardian, the Tribunal shall invest the money in any one of the securities specified in the Appendix to Chapter IV, Part II of the Civil Rules of Practice and Circular Orders (Volume I).
